Rinku Meena vs State Of Rajasthan
2021 Latest Caselaw 11375 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 9330/2021

Rinku Meena S/o Sh. Kishore Meena, Aged About 32 Years, Resident Of Vill. Post Karnawar, Tehsil Baswa, District Dausa (Rajasthan).

----Petitioner Versus

1. State Of Rajasthan, Through The Secretary, Rural And Panchayati Raj Department, Government Of Rajasthan, Jaipur, Rajasthan.

2. Director (Elementary Education), Bikaner.

3. Zila Parishad, Alwar, Through The Chief Executive Officer.

4. Zila Parishad, Barmer, Through The Chief Executive Officer.

5. Chief Block Elementary Education Officer, Rajgarh, District Alwar.

6. Chief Block Elementary Education Officer, Shiv, District Barmer.

7. Vikas Adhikari, Panchayat Samiti Rajgarh, District Alwar.

8. Vikas Adhikari, Panchayat Samiti Shiv, District Barmer.

9. District Education Officer (Elementary Education), Alwar.

10. District Education Officer (Elementary Education), Barmer.

11. Panchayat Elementary Education Officer (Peeo), Govt.

Senior Secondary School Bighota, Tehsil Rajgarh, District Alwar.

                                                                 ----Respondents


For Petitioner(s)         :     Mr. CR Choudhary
For Respondent(s)         :



                      JUSTICE DINESH MEHTA

                                 Judgment

23/07/2021

Learned counsel for the petitioner submits that the issue

involved in the present writ petition is covered by the Coordinate

(2 of 2) [CW-9330/2021]

Bench decision dated 14.03.2019 rendered in the case of Ashok

Kumar Sharma Vs. State of Rajasthan & Ors (SB Civil Writ Petition

No.15411/2018) and in the case of Dhanraj Meena Vs. State of

Rajasthan & Ors (SB Civil Writ Petition No.12846/2017), decided

on 15.01.2018.

In view of the aforesaid, the present writ petition is also

allowed in terms of the judgments rendered in the case of Ashok

Kumar Sharma (supra) and Dhanraj Meena (supra) and it is

directed that the respondents while dealing with the case of the

petitioner pertaining to their pay fixation etc. would follow the

provisions of Rules 24 & 26 of the RSR as per law.

The stay application is also disposed of.

(DINESH MEHTA),J

166-CPGoyal/-

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